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[Cites 0, Cited by 0] [Section 36(6)] [Section 36] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 36(6)(b) in Arunachal Pradesh Urban and Country Planning Act, 2007

(b)
(i)in the case of a notice requiring the demolition or alteration of any building or works or carrying out of any building or other operations, itself cause the restoration of the land to its condition before the development took place and secure the compliance with the conditions of the permission or with the permission as modified, by taking such steps as the Local Planning Authority may consider necessary including demolition or alteration of any building or works of carrying out of any building or other operations .
(ii)The Local Planning Authority shall recover the cost of any expenses incurred by it in this behalf from the owner as arrears of land revenue.